- (1.) By the order dated 28.05.2015, the Collector Udaipur permitted the Department of Industries to utilize a chunk of land measuring 56.2000 hectares in Village Madarda, Tehsil Gogunda for dumping marbles slurry. The permission granted is subject to following conditions:-
(2.) A challenge is given to the order aforesaid with assertion that the land concerned is part of the catchment of Madar Lake which is a feeding channel to Lake Fateh Sagar, Udaipur. It is further submitted that though the land is Government Land, but the collection of slurry therein shall flow to the nearby khatedari lands and that will spoil the entire fertile agricultural terrain. It is asserted that dumping of slurry shall also adversely affect recharging of underground water and further cause contamination to it.
(3.) Per contra as per learned Additional Advocate General, the respondent District Administration, Udaipur earmarked the land in question for the purpose of dumping slurry after making necessary hydrological and geological survey. It is further pointed out that before granting permission to use the land in question for dumping slurry, the District Administration examined viability of several other sites too.;